LALJIBHAI PABABHAI CHAVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petitions filed u/s 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed for quashment of the FIR being I - C.R. No. 59 of 2018 registered with Babara Police Station, Rajkot Rural for the offences punishable under Ss. 406, 409, 420, 465, 467, 468, 471, 120-B of the IPC.

(2.) Brief facts of the case are as under:-

(3.) Learned advocate Mr. SK Patel seeking quashment of FIR qua petitioners would submit that the petitioners were Circle Inspector and Mamlatdar in e-dhara at the relevant point of time. They are not named in the FIR. He would further submit that allegation of making forged revenue entries in Village Form No.7 and 12 has been levelled against the petitioners for land survey no: 194/75 which is Government vest land at village: Gad-kotadi, Ta: Babara, Dist: Amreli (in short "the subject land"), however, the present petitioners have followed their official duty as per guidelines issued in accordance with various circulars issued by the State of Gujarat and mutated revenue entry on the basis of last revenue entry available in name of Bachu Bhavan. He would further submit that name of deceased Bachu Bhavan was already mutated in village form Nos.7 and 12 of the subject land in the year 2004, as per GR dtd. 7/8/2004, only the computerized revenue records in village form Nos.7 and 12 and 8A would be considered as authentic revenue records for speedy, effective and transparent proceedings. He would further submit that in the case on hand, both the petitioners have followed their duty and have mutated names of legal heirs of the deceased Bachu Bhavan, whose name was already appearing in the revenue records and thereby, the petitioners have not committed any offence of forgery by fabricating forged documents / revenue entries as alleged in the FIR.